VINAYAK Vs. MEHARBAN & ORS

JUDGEMENT

(1.) Claimant-Vinayak is dissatisfied with the award of compensation awarded to him by the learned Member of Tribunal for the injuries that he suffered. In all, a sum of Rs. 20,000/- was awarded to him. He wants more and hence he is in appeal.

(2.) Heard Mr. Pawnekar, learned Counsel for the appellant (claimant), and Mr. Sanjay Sharma, learned Counsel for the respondents.

(3.) Having heard the learned Counsel for the parties and having perused the record of case, I am of the opinion that this appeal deserves to be allowed in part. In my opinion, the compensation awarded to appellant (claimant) is on very low side and indequate looking to the nature of injury suffered by the claimant, its resultant loss and the expenditure incurred.